Supreme Court - Daily Orders
Jeevan Bima Nagar Flat Own.Welf.Asso. vs L.I.C.Of India . on 8 July, 2014
0 IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C.)NOS. 264-265 OF 2014
IN
CIVIL APPEAL NOS.7142-7143 OF 2013
JEEVAN BIMA NAGAR FLAT OWNERS WELFARE Petitioner(s)
ASSOCIATION, CHENNAI
VERSUS
LIFE INSURANCE CORPORATION OF Respondent(s)
INDIA AND ORS.
O R D E R
Delay condoned.
We have gone through the Review Petitions and the connected papers. We see no reason to interfere with the order impugned. The Review Petitions are, accordingly, dismissed.
.....................J. (H.L. DATTU) .....................J. (V. GOPALA GOWDA) New Delhi;
July 08, 2014
Signature Not Verified
Digitally signed by
Ramana Venkata Ganti
Date: 2014.07.09
15:36:29 IST
Reason:
CHAMBER MATTER SEC.XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
R.P.(C) Nos. 264-265/2014 In C.A. Nos. 7142-7143/2013
7142-7143/2013
JEEVAN BIMA NAGAR FLAT OWN.WELF.ASSO. Petitioner(s)
VERSUS
L.I.C.OF INDIA & ORS. Respondent(s)
(with appln. (s) for c/delay in filing review petition and office report) Date : 08/07/2014 This petition was circulated today. CORAM :
HON’BLE MR. JUSTICE H.L. DATTU HON’BLE MR. JUSTICE V. GOPALA GOWDA By circulation UPON perusing papers, the Court made the following O R D E R Delay condoned.
The Review Petitions are dismissed, in terms of the signed order.
(G.V.Ramana) (Vinod Kulvi) Court Master Asstt.Registrar (Signed order is placed on the file)